Supreme Court - Daily Orders
Income Tax Officer, Ward - 5 vs Shree Narmada Khand Udyog Sahakari ... on 18 January, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NOS.22+46 COURT NO.12 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C)............ of 2016
(CC No.601/2016)
(Arising out of impugned final judgment and order dated 12/06/2015
in SCA No. 5011/2015 passed by the High Court of Gujarat at
Ahmedabad)
INCOME TAX OFFICER, WARD - 5 Petitioner(s)
VERSUS
SHREE NARMADA KHAND UDYOG SAHAKARI MANDALI LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
WITH
S.L.P.(C)...CC No. 600/2016
(With appln.(s) for c/delay in filing SLP and Office Report)
WITH
S.L.P.(C)...CC No. 621/2016
(With appln.(s) for c/delay in filing SLP and Office Report)
WITH
S.L.P.(C)...CC No. 646/2016
(With appln.(s) for c/delay in filing SLP and Office Report)
WITH
S.L.P.(C)...CC No. 791/2016
(With appln.(s) for c/delay in filing SLP and Office Report)
WITH
S.L.P.(C)...CC No. 924/2016
(With appln.(s) for c/delay in filing SLP and Office Report)
WITH
S.L.P.(C)...CC No. 919/2016
(With appln.(s) for c/delay in filing SLP and Office Report)
Date : 18/01/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Rupesh Kumar, Adv.
Ms. Sadhana Sandhu, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
Signature Not Verified
Mr. J.P.Shah, Adv.
Digitally signed by
Rajni Mukhi
Date: 2016.01.19
Mr. Manish J.Shah, Adv.
15:47:39 IST
Reason: Mr. D.N.Ray, Adv.
Mr. Lokesh K. Choudhary, Adv.
Mrs. Sumita Ray,Adv.
- 2 -
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We find no reason to interfere with the impugned judgment of the High Court. The special leave petitions are, accordingly, dismissed.
(Rajni Mukhi) (Renu Diwan)
Sr. P.A. Court Master